NAZA BANO Vs. STATE OF J&K

JUDGEMENT

(1.) Vide advertisement notification dated 22nd of October 2010, issued by respondent No.4, applications were invited for filling up the posts of Aanganwari Workers in various Aanganwari Centres ["AWC"] of ICDS Block, Kupwara, which included one post of Aanganwari Worker in Khan Mohalla of Revenue village Opazwani. The petitioner as well as respondent No.6 along with few other candidates responded to the advertisement notification. Respondent No. 4 issued a tentative selection list on 4/1/2011 in which the petitioner was shown tentatively selected as a Aanganwari Worker in Khan Mohalla, Opazwani, with merit of 38.43 points. This was objected to by the respondent No. 6. The objection of respondent No.6 was found tenable by the respondent No.4, who finally selected respondent No.6 and issued engagement order in her favour.

(2.) Feeling aggrieved, the petitioner filed an appeal against the engagement of respondent No.6 before the appellate authority, i.e. Deputy Commissioner (DC), Kupwara, who, vide his order dtd. 20/10/2011, dismissed the appeal, holding that both the petitioner as also the respondent No.6 were residents of hamlet concerned and respondent No.6 being more meritorious than the petitioner, had been rightly selected and engaged by respondent No. 4 as Aanganwari Worker in Khan Mohalla, Opazwani.

(3.) The petitioner is not satisfied with the order of the appellate authority and is, therefore, before this Court by way of instant writ petition.